NATRAJ ELECTRICALS, VIJAYAWADA Vs. P. VENKATESWARA SARMA

JUDGEMENT

(1.) A tenant is grief-stricken as it has been ordered to vacate the demised premises by both the Courts below and therefore, it appeals to this Court under Sec. 100 C.P.C.

(2.) A learned judge of this Court, on 13/12/2013 admitted the second appeal on the following substantial questions of law:

(3.) Respondent in this appeal is the plaintiff. The demised premises is ground floor of the portion situated at Door No.11- 25-79, Samarangam Chowk, Vijayawada being bounded by East : Property under the occupation of plaintiff West : Main Road, Samarangam Chowk. North : Sri Vijaya Durga Towers. South : Property of late Patiballa Ramakrishna Rao